SANDEEP ACHARYA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Asok Mohanty, learned Senior counsel for the Petitioner and Mr. S. Palit, learned Additional Government Advocate for the State-Opposite Parties 1 to 6 and Mr. D.P. Nanda, learned Senior counsel for Opposite Party No.7.

(2.) This writ petition has been filed challenging the decision dtd. 14/1/2019 of the Chief Engineer, DPI and Roads, Odisha (Opposite Party No.3) to revoke the tender for the work "Improvement to Pandua- Marthapur road (ODR) from 0/000 km to 20/000 km in the district of Dhenkanal under State Plan" to the price bid opening stage after re-evaluation of the technical bid of Bright Developers and Technocrafts India Pvt. Ltd. (Opposite Party No.7). The Petitioner also challenges the consequential decision dtd. 21/1/2019 of the Tender Inviting Authority (TIA) to qualify the technical bid of Opposite Party No.7.

(3.) Background facts are that the Petitioner is stated to be a 'Super Class Contractor' registered as such in terms of the PWD Contractor Registration Rules, 1967, having valid licence up to March, 2021. It is stated that the Petitioner has executed and satisfactorily completed numbers of work under different departments of the Government of Odisha.